(TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY PART – I, SECTION – I)

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE & INDUSTRY

DEPARTMENT OF COMMERCE

PUBLIC NOTICE NO. 99 (RE 2008)/2004-2009

NEW DELHI : DATED THE 30^th October, 2008

In exercise of powers conferred under paragraph 2.4 of the Foreign Trade Policy, 2004-09, the Director General of Foreign Trade hereby makes the following amendments in the Handbook of Procedures, vol. 1, 2004-09 (RE-2008).

1. Paragraph 4.8 related to “Financial Powers” and Paragraph 5.3 stands deleted.

2. Paragraph 5.2 related to “Application Form” under EPCG Scheme stands amended as follows:

“An application for grant of an authorisation may be made to RA concerned in ANF 5A along with documents prescribed therein.”

This issues in public interest.

Sd/-

(R.S. Gujral)

Director General of Foreign Trade and

Ex-Officio Additional Secretary to the Government of India

(Issued from File. No. 01/94/180/ Open House -Panipat /AM09/PC 4)